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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(d) in The Energy Conservation (Energy Consumption Norms and Standards for Designated Consumers, Form, Time within which, and Manner of Preparation and Implementation of Scheme, Procedure for issue or purchase of Energy Saving Certificate and Value of Per Metric Tonne of Oil Equivalent of Energy Consumed) Rules, 2012

(d)[ "check-verification" means an independent review and ex-post determination by the Bureau through the accredited energy auditor, of the energy consumption norms and standards achieved in the target year which have resulted from activities undertaken by the designated consumer with regard to compliance of the energy consumption norms and standards; [Substituted by Notification No. G.S.R. 373(E), dated 31.3.2016 (w.e.f. 30.3.2012).]
(da)"compliance period" means the period starting from the last date of submission of the performance assessment document in Form A and ending on the last date of submission of status of compliance to the concerned state designated agency with a copy to Bureau in Form D;]